N RAJENDRAN Vs. REGIONAL MANAGER HPCL

JUDGEMENT

(1.) In this complaint, under Sec.17 read with section 12 of the Act, the complainant has sought compensation in a sum of Rs.5,49,000/- from the opposite parties.

(2.) Opposite Party No.1 is M/s. Hindustan Petroleum Corporation Limited, who are the manufacturers of L. P. G. Cylinders. Opposite party No.2 is M/s. M. C. D. Enterprises, distributors to the complainant. Opposite party No.3 is the Oriental Insurance Company Limited with whom opposite party No.1 had insured under Multi-Peril L. P. Gas dealer policy.

(3.) It is the case of the complainant that he had taken gas connection to his house which was being supplied through opposite party No.2. He was using the gas cylinder since the month of November 1991. He had taken the upstair premises on rent and was residing there.